Section 47(3)(b) in Occupational Safety, Health and Working Conditions Code, 2020

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Union of India - Subsection

Section 47(3)(b) in Occupational Safety, Health and Working Conditions Code, 2020

(b)the licence referred to in sub-section (1) or sub-section (2), shall be obtained from, if for such establishment the appropriate Government is-

(i)the Central Government, the authority referred to in sub-section (1) of section 119 designated by that Government; and

(ii)the State Government, the authority referred to in sub-section (1) of section 119 designated by that Government: